Deepak Roshan, J
1. The instant writ application has been preferred by the petitioners praying for a direction upon the respondent-authorities especially respondent nos. 5 and 6 to consider the certificates of one year Bachelor of Education course (B.Ed.) completed by the petitioners as valid and proper and further to appoint them in accordance with law in connection with Advertisement No. 21 of 2016 dated 28.12.2016 and 04.02.2017 (Amended) respectively for CGTTCE, 2016 for the post of Trained Graduate Teachers in Government Secondary School.
2. Learned counsel for the petitioners submits that the respondents may be directed to take a decision on the claim of the petitioners made in the instant writ application.
3. Learned counsel for the respondents submits that the petitioners should approach respondent no.5 so that a decision may be taken in this regard.
4. Having regard to the limited submission of learned counsel for the parties, the instant writ application is hereby disposed of by directing respondent nos. 5 to consider this writ application as representation and pass a reasoned order in accordance with law within a period of 12 weeks from the date of receipt of copy of this order. The petitioners would be at liberty to submit the copy of writ application along with this order.
